Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Kerala - Subsection Section 6(2) in Kerala Civil Courts Act, 1957 (2)Each of the Judges or Munsiffs appointed to a Subordinate Judge's Court or a Munsiff's court may exercise all or any of the powers conferred on the court by this Act or any other law for the time being in force.
